High CourtsDivision Bench(2023) 04 MEG CK 0039

Philip Khrawbok Shati vs State Of Meghalaya & Ors

Meghalaya High Court · Decided on 17 April 2023

HON’BLE JUDGES
Sanjib Banerjee, CJ · W. Diengdoh, J
CASE NUMBER
Public Interest Litigation No. 17 Of 2021

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Judgment

6 paragraphs · 201 words

The State should file an affidavit indicating the steps taken and proposed to be taken to ease the traffic congestion in the city.

Several months back, the State had indicated that most of the parents of school-going children in the city had agreed to opt for their wards being ferried to schools by bus, provided the State government took the responsibility of running such service. Indeed, it was indicated that about 50 to 60 buses were being acquired for such purpose. However, nothing seems to have been implemented in such regard.

There were other long-term and short-term plans which had been tentatively indicated, particularly following suggestions by the IIM, Shillong and by a foreign agency apparently engaged by the State for such purpose. Again, nothing appears to have come of it apart from a ropeway being planned, and that too, for tourism purposes.

The State’s affidavit should indicate the plans to be implemented over the next few months, those over the next few years and the long-term goals taking into consideration the rate of increase of private cars and vehicular traffic, the burgeoning tourism industry and the available space.

The matter will appear a fortnight hence.

List on May 3, 2023.